REGENT COMPUTRONICS PVT. LTD.

Sangeetha W/O Late Subramani Appellant

V/S

Krishna Chari Respondents

Referred Judgements :-

SINITHA [REFERRED TO]
MACKINNON MACHENZIE AND CO PRIVATE LIMITED VS. IBRAHIM MAHMMED ISSAKF [REFERRED TO]
ORIENTAL INSURANCE CO LIMITED VS. HANSRAJBHAI V KODALA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
DHANRAJ VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. LAXMI NARAIN DHUT [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. RAJNI DEVI [REFERRED TO]
MALIKARJUNA G HIREMATH VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. SINITHA [REFERRED TO]
KOKLA DEVI VS. CHET RAM [REFERRED TO]
APPAJI VS. M KRISHNA [REFERRED TO]

JUDGEMENT

(1.) Whether the rider of a two wheeler, not being the owner, can claim compensation as "Third Party", for an accident where no other vehicle is involved?

(2.) This is the question that requires consideration in all these appeals. Since a common question in involved in all these appeals, the matters were heard together and are disposed of by this common judgment.

(3.) Sri A.K.Bhat, learned counsel has led the arguments on behalf of claimants-appellants and Sri. B.C.Seetharama Rao, learned counsel has led the arguments on behalf of the Insurer/respondents. Sri S.V.Hegde Mulkand, learned Counsel has also submitted his arguments on behalf of the Insurer-respondent No.2 in MFA No.5537/2011.

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SANGEETHA W/O LATE SUBRAMANI Vs. KRISHNA CHARI

Referred Judgements :-

JUDGEMENT

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